COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 1,120 of 1,245

High Courts07 Jun 1984

Reckitt and Colman of India Ltd. Vs The State of Assam and Others

Gauhati High Court · (1984) 2 GLR 343

Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Prevention of Food Adulteration Act, 1954 — Section 11, 13(2), 13(3), 13(5), 16Prevention of Food Adulteration Rules, 1955 — Rule 4(5)

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High Courts06 Jun 1984

State of Assam on The Complaint of the Asstt. Collector of Customs and Central Excise Vs Gopi Kishan Taperia

Gauhati High Court · (1985) 1 GLR 193

Constitution of India, 1950 — Article 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(1), 100(4), 100(5), 100(6)Customs Act, 1962 — Section 100, 101, 102, 103, 103(4)

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High Courts05 Jun 1984Dismissed

Rainbow Ezung Vs Mhao Lotha and Others

Gauhati High Court · AIR 1986 Guw 1

Representation of the People Act, 1951 — Section 123

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High Courts01 Jun 1984Allowed

Mrs. Archana Barthakur Vs Dr. Ranjit Barthakur

Gauhati High Court · (1984) 2 GLR 1

Hindu Marriage Act, 1955 — Section 23

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High Courts01 Jun 1984

Md. Majnu Khan Vs Mustt. Gulena Begum alias Muslima Khatoon

Gauhati High Court · (1984) 2 GLR 408

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts30 May 1984

Ramnath Das and Others Vs The State of Tripura

Gauhati High Court · (1985) 1 GLR 1

Constitution of India, 1950 — Article 39Criminal Procedure Code, 1973 (CrPC) — Section 41, 50, 51

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High Courts28 May 1984Dismissed

Shri Hidangmayum Dwijasekhar Sharma and Another Vs Shri Hidangmayum Dwijamani Deb Sharma and Another

Gauhati High Court · (1984) 2 GLR 12

Criminal Procedure Code, 1973 (CrPC) — Section 182, 482, 561A, 661AGeneral Clauses Act, 1897 — Section 3(22)Penal Code, 1860 (IPC) — Section 499, 500, 52

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High Courts25 May 1984Allowed

Narendra Nath Chakravarty Vs Kamakhya Prasad Bose and Another and Smt. Nilima ghose and Others

Gauhati High Court · (1984) 2 GLR 428

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25, Order 41 Rule 27Specific Relief Act, 1963 — Section 34

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High Courts22 May 1984Allowed